Taj Mahammad vs Unknown
2021 Latest Caselaw 3786 Cal

D/L.34                             C.R.R. No.858 of 2012
July 14,

In Re : An application under Section 401 read with Section 482 of the Bpg.

Code of Criminal Procedure, 1973;

In the matter of : Taj Mahammad. ...petitioner.

The present revisional application has been preferred

against the judgment and order dated January 31, 2012 passed by

the learned Judicial Magistrate, Barasat, District-North 24

Parganas in connection with Case No.M-417 of 2006 under Section

125 of the Code of Criminal Procedure.

By the said order, the learned Magistrate was pleased to

award a sum of Rs.800/- per month to the wife from the date of

filing of the case.

Having regard to the fact that after considering the whole

of the evidence learned Magistrate arrived at his finding and

awarded a meagre sum of Rs.800/- per month, I am of the view that

the same cannot be interfered with, taking into account the cost of

living involved for an individual to survive.

Accordingly, CRR 858 of 2012 is dismissed.

Pending applications, if any, are hereby disposed of.

Interim order, if any, is hereby vacated.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)